ARINDAM JOARDAR Vs. TARUN RAHA AND ORS.

JUDGEMENT

(1.) This revisional application is directed against an order dated 4th December, 2014 passed by the learned District Judge, Murshidabad, in Miscellaneous Appeal No. 58 of 2001 arising out of an order dated 12th July, 2011 passed by the learned Civil Judge (Junior Division), Additional Court, Berhampore, Murshidabad in connection with an application filed under Sec. 8 of the West Bengal Land Reforms Act, 1955 (hereinafter referred to as the "said Act").

(2.) The Appellate Court affirmed the judgement of the Trial Court.

(3.) The grounds of challenge in this revisional application against both the orders are that both the Courts below have failed to appreciate that the opposite party No. 1 has sold his share in the plot of land to a stranger without offering the said share for sale to the co -sharer/opposite parties.